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[Cites 0, Cited by 0] [Section 42B] [Entire Act]

State of Maharashtra - Subsection

Section 42B(3) in Poona University Act, 1974

(3)Notwithstanding anything contained in sub-section (2), the Tribunal may entertain an appeal made to it after the expiry of the said period of thirty or sixty days, as the case may be, if it is satisfied that the appellant had sufficient cause for not preferring the appeal within that period.